GARLAPATI HANUMAYAMMA Vs. PALADUGU RAGHAVAIAH DIED TENANCY APPELLATE TRIBUNAL PRINCIPAL DISTRICT JUDGE GUNTUR

JUDGEMENT

(1.) This writ appeal filed by the landlady is directed against the order of the learned single Judge, dated 19-1-2001 in Writ Petition No. 3595 of 1996. The appellant is the petitioner in the writ petition.

(2.) The background facts leading to the filing of the writ petition be noted briefly as under:

(3.) The appellant's husband owned 12 acres of land in Survey No. 41/3 of Pedagarlapadu Village. The said land was leased out to the 1st respondent herein on an annual rent of Rs. 150.00 per acre. The said lease was oral. The 1st respondent was not paying the rents regularly. Normally, the rent was payable during Ugadi days. It is the case of the appellant that due to the advent of Nagarjunsagar canals, the appellant's husband desired to reclaim the land into wet land and accordingly asked the 1st respondent to take up the reclamation work in an area of about eight acres. The 1st respondent could not convert the said land into wet and pleaded his inability. It is the case of the appellant that the 1st respondent handed over the possession of 8-00 acres of land to the appellant's husband and the same was converted into wet land.